GHANSHYAMBHAI BABUBAHI KACHHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Prateek Bhatia for the petitioners, learned Advocate General Mr. Kamal Trivedi with learned Government Pleader Mr. G.H. Virk with learned AGP Mr. J.K. Shah for the respondent State and learned Senior Advocate Mr. Bhaskar Tannna with learned advocate Mr. Jawalit Soneji for the respondent Nos.3 and 4, who have been joined in their individual capacity.

(2.) Today, learned Senior Advocate Mr. Tanna tenders affidavits of respondent Nos.3 and 4 and whereas both the officers have tendered unconditional apology to this Court and whereas it has been requested that the such an apology, which is unconditional may be accepted and appropriate orders may be passed. While the affidavits of the Collectors inter alia further request this Court that the order dtd. 22/4/2025 may be recalled, to this Court. It would appear that no prayers with regard to recall could be not considered in an affidavit, sans any formal application. On the other hand, it would appear that since vide order dtd. 22/4/2025, this Court has directed for initiation of proceedings for criminal contempt against the respondent No.4 herein and civil contempt against the respondent No.3 herein, this Court would not intend to take the issue any further i.e. this Court deems it appropriate to accept the apology of the officers and let the issue rest at that.

(3.) Such a view being taken since the Collector having passed orders for grant of NA permission to the lands in question, had been informed to this Court yesterday and whereas even in the affidavits, the same is reflected, therefore, as far as the petitions are concerned on merits, the same stands satisfied.